Section 29(3)(b) in The Foreign Exchange Regulation Act, 1973

[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(3)(b) in The Foreign Exchange Regulation Act, 1973

(b)any class of such persons or companies (including their branches), in relation to such activity as may be specified in the order, from the operation of the provisions of sub-section (2) subject to such conditions as may be specified in the order:

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Union of India - Subsection

Section 29(3)(b) in The Foreign Exchange Regulation Act, 1973